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Sajumon J Mattathil vs Regional Transport Authority
2021 Latest Caselaw 18519 Ker

Citation : 2021 Latest Caselaw 18519 Ker
Judgement Date : 8 September, 2021

Kerala High Court
Sajumon J Mattathil vs Regional Transport Authority on 8 September, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                       WP(C) NO. 10166 OF 2021
PETITIONER:

          SAJUMON J MATTATHIL,AGED 58 YEARS,S/O. JOSEPH,
          POOVAPALLY MATTATHIL, PARAMPUZHA, KOTTAYAM DISTRICT.

          BY ADVS.
          PHIJO PRADEESH PHILIP
          SRI.P.V.ANOOP
          SRI.M.P.PRIYESHKUMAR
          SRI.K.V.SREERAJ



RESPONDENTS:

    1     REGIONAL TRANSPORT AUTHORITY,OFFICE OF THE REGIONAL
          TRANSPORT AUYHORITY, 3RD FLOOR, COLLECTORATE BUILDING,
          KOTTAYAM COLLECTORATE, KOTTAYAM 686 002

    2     THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, OFFICE OF
          THE REGIONAL TRANSPORT AUYHORITY, 3RD FLOOR,
          COLLECTORATE BUILDING, KOTTAYAM COLLECTORATE, KOTTAYAM
          686 002

          SR. GP SMT.SHEEJA C.S


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10166 OF 2021
                                       2



                                JUDGMENT

The petitioner is a stage carriage operator

holding a regular permit which is valid upto

02.06.2022. The petitioner is operating with the

timings allotted as early as in the year 1997.

Seeking revision of timings, the petitioner

submitted Ext P3 before the 2 nd respondent. Ext P3

was submitted as early as on 15.04.2021. The

petitioner seeks for an expeditious consideration of

the same.

2. Having hearing the learned counsel for the

petitioner and the learned Government Pleader, the

writ petition is disposed of, directing the 2 nd

respondent to consider and pass orders on Ext P3

with due notice to the affected parties, as

expeditiously as possible and at any rate within a

period of two months from the date of receipt of a

copy of this judgment.

Sd/-

SATHISH NINAN JUDGE vdv WP(C) NO. 10166 OF 2021

APPENDIX OF WP(C) 10166/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT NO.

5/10108/1997 OF STAGE CARRIAGE NO. KL- 05-AD-100

EXHIBIT P2 TRUE COPY OF THE TIMING SHEET OF THE VEHICLE IS ISSUED BY THE 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 15-04-2021 BEFORE THE 2ND RESPONDENT

 
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